Section 17 in The Marine Products Export Development Authority Act, 1972
17. Constitution of the Fund .-(1) There shall be formed a Fund to be called the Marine Products Export Development Fund and there shall be credited thereto-
(a)the proceeds of the cess made over to the Authority by the Central Government;(b)all fees levied and collected in respect of registration made under this Act;(c)any other fee that may be levied and collected by the Authority under this Act or the rules made thereunder;(d)any grants or loans that may be made by the Central Government for the purposes of this Act;(e)any grants or loans that may be made by any institution for the purposes of this Act; and(f)all sums realised by the Authority in carrying out the measures referred to in section 9.(2)The Fund shall be applied-(a)for meeting the salaries, allowances and other remuneration of the officers and other employees of the Authority;(b)for meeting the other administrative expenses of the Authority;(c)for meeting the cost of the measures referred to in section 9; and(d)for repayment of any loans from the Central Government or from any institution.
